High Courts13 Feb 1985
Ajodhya Prasad Misra and etc. Vs State of Orissa
Orissa High Court · (1985) CriLJ 1401
Penal Code, 1860 (IPC) — Section 120B, 467, 477A
COURT ARCHIVE
Orissa High Court judgments, 1985
404 judgments · page 18 of 21
High Courts12 Feb 1985Allowed
Bata Munda Vs The State
Orissa High Court · (1985) 59 CLT 370 : (1985) 1 OLR 332
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 8
High Courts11 Feb 1985
Dr. Radhanath Rath and Others Vs Balakrishna Swain
Orissa High Court · (1985) 59 CLT 226 : (1985) CriLJ 735
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 120B, 192, 196, 200
High Courts11 Feb 1985Allowed
Pradipta Kumar Mishra Vs District Magistrate and Another
Orissa High Court · (1985) 59 CLT 259 : (1985) 1 OLR 241
Constitution of India, 1950 — Article 226
High Courts11 Feb 1985
Bidyadhar Mohanta and Others etc. Vs State of Orissa and etc.
Orissa High Court · (1985) CriLJ 1853
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 34
High Courts11 Feb 1985
Golak Behari Sahu Vs State of Orissa
Orissa High Court · (1985) 59 CLT 287 : (1985) CriLJ 1846
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7Evidence Act, 1872 — Section 154
High Courts08 Feb 1985Allowed
Upendra Prasad Das Vs The State of Orissa and Others
Orissa High Court · (1985) 1 OLR 473
Orissa Information Service Rules, 1973 — Rule 3, 4
High Courts08 Feb 1985Allowed
Theophilos Tigga Vs State of Orissa and Others
Orissa High Court · (1985) 59 CLT 214
Constitution of India, 1950 — Article 226, 227, 342Government of India Act, 1935 — Section 241Orissa Reservation of Vacancies in Post and Services (for Scheduled Castes and Scheduled Tribes) Rules, 1976 — Rule 13, 14A, 7
High Courts07 Feb 1985Dismissed
State of Orissa Vs Bhagaban Dehury
Orissa High Court · (1985) 59 CLT 359
Penal Code, 1860 (IPC) — Section 436
High Courts07 Feb 1985
Kartika Chandra Das and Another Vs State of Orissa and Others
Orissa High Court · (1987) CriLJ 136
Arms Act, 1959 — Section 27Wild Life (Protection) Act, 1972 — Section 31, 32, 51, 52
High Courts06 Feb 1985
Swapneswar Mohanty Vs State of Orissa
Orissa High Court · (1985) 59 CLT 212 : (1985) CriLJ 1870
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 394
High Courts05 Feb 1985
Kharavela Industries Pvt. Ltd. Vs Orissa State Financial Corporation and Others
Orissa High Court · AIR 1985 Ori 153 : (1985) 1 OLR 345
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 59, 60Evidence Act, 1872 — Section 101 , 102, 103, 104
High Courts05 Feb 1985Dismissed
Smt. Pramodini Dash Vs The Chairman, Cuttack Municipality and Others
Orissa High Court · (1985) 59 CLT 290 : (1985) 1 OLR 413
Constitution of India, 1950 — Article 226, 227Orissa Municipal Rules, 1953 — Rule 409
High Courts05 Feb 1985
Dandapani Roula Vs State of Orissa and Another
Orissa High Court · AIR 1986 Ori 220
Constitution of India, 1950 — Article 14, 19(1), 226
High Courts05 Feb 1985
Bipreswar Sahu Vs The Chairman, Cuttack Municipality and Others
Orissa High Court · (1985) 1 OLR 570
Constitution of India, 1950 — Article 226, 227Regulation of the Board of Secondry Education — Regulation 16(4)
High Courts04 Feb 1985Dismissed
Jeypore Evengelical Lutheran Church Vs Dr. Samuel Santhi Kumar Chaudhury and Another
Orissa High Court · AIR 1985 Ori 195 : (1985) 59 CLT 207
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 9, 115 , 115(1)
High Courts04 Feb 1985Dismissed
State of Orissa Vs Nazrul Ali Sekh, Meher Ali Sekh and Sultan Ali Sekh
Orissa High Court · (1985) 60 CLT 9 : (1985) 1 OLR 254
Evidence Act, 1872 — Section 133
High Courts04 Feb 1985Allowed
General Traders Vs Tambhu Bisoi and Others
Orissa High Court · AIR 1986 Ori 125
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 69Partnership Act, 1932 — Section 69
High Courts04 Feb 1985
State of Orissa Vs Nazrul Ali Sekh and Others
Orissa High Court · (1985) CriLJ 1311
Penal Code, 1860 (IPC) — Section 302, 328, 34, 379
High Courts04 Feb 1985Dismissed
Binay Krushna Sadangi and Others Vs Smt. Katyaini Sadangi and Others
Orissa High Court · (1985) 59 CLT 264
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3, 4(4), 5(1)